COURT ARCHIVE

Calcutta High Court judgments, 2018

1,531 judgments · page 70 of 77

High Courts29 Jan 2018

Asok Kumar Das Vs Paschim Banga Gramin Bank & Ors

Calcutta High Court · (2018) 01 CAL CK 0108

Constitution of India, Article 226 - Power of High Courts to Issue certain writsRegional Rural Banks Act, 1976, Section 29, Section 17 -Re

High Courts29 Jan 2018

M/S. CYGNUS INVESTMENTS & FINANCE PVT. LTD. Vs KAMALA RANJAN CHAKRABORTY & ORS.

Calcutta High Court · (2018) 01 CAL CK 0104

High Courts29 Jan 2018

Dilip Kumar Das Vs Kolkata Metropolitan Development Authority & Ors.

Calcutta High Court · (2018) 01 CAL CK 0103

High Courts25 Jan 2018

Sudhir Jalan & Anr Vs State of West Bengal & Anr

Calcutta High Court · (2018) 01 CAL CK 0176

Code of Criminal Procedure, 1973, Section 482, Section 156(3) - Saving of inherent powers of High Court - Police officers power to Investigate cognizable caseIndian Penal

High Courts25 Jan 2018Dismissed

MUKESH JODHANI Vs ANKIT METAL AND POWER LIMITED

Calcutta High Court · (2018) 01 CAL CK 0167

High Courts25 Jan 2018

Babuya Chakraborty Vs The State of West Bengal & Ors.

Calcutta High Court · (2018) 01 CAL CK 0163

High Courts25 Jan 2018Dismissed

M/S. IVRCL LIMITED Vs SREI EQUIPMENT FINANCE LIMITED (SEFL)

Calcutta High Court · (2018) 01 CAL CK 0162

Arbitration and Conciliation Act, 1996, Section 37 - Appealable orders

High Courts25 Jan 2018Disposed oFF

Biswas & Sons Vs The State of West Bengal & Ors.

Calcutta High Court · (2018) 01 CAL CK 0161

High Courts25 Jan 2018Disposed oFF

Debasis Bosu Vs The Kolkata Municipal Corporation & Ors.

Calcutta High Court · (2018) 01 CAL CK 0158

High Courts25 Jan 2018

Kanika Biswas Vs The State of West Bengal & Ors.

Calcutta High Court · (2018) 01 CAL CK 0155

High Courts25 Jan 2018Disposed oFF

Krishna Singha Vs The State of West Bengal

Calcutta High Court · (2018) 01 CAL CK 0154

Code of Criminal Procedure, 1973, Section 161, Section 162, Section 313, Section 313(1)(b) - Examination of witnesses by police - Statements to police

High Courts25 Jan 2018Disposed oFF

Subala Mondal Vs The State of West Bengal & Ors.

Calcutta High Court · (2018) 01 CAL CK 0143

High Courts25 Jan 2018Disposed oFF

Swadhin Halder & Anr. Vs Chhabi Kundu & Ors.

Calcutta High Court · (2018) 01 CAL CK 0134

National Highways Act, 1956, Section 3H - Deposit and payment of amount

High Courts25 Jan 2018

Raju Chowdhury & Ors. Vs The State of West Bengal & Ors.

Calcutta High Court · (2018) 01 CAL CK 0123

Constitution of India, Article 226 - Power of High Courts to Issue certain writsWest Bengal Highways Act, 1964, Section 10(3), Section 10(3) - Remo

High Courts25 Jan 2018

Gyan Bharati Vidyapith & Anr Vs Director of School Education, Govt. of W.B. & Ors.

Calcutta High Court · (2018) 01 CAL CK 0022

Constitution of India, Article 226 -Calcutta High Court Rules, 1914, - Rule 15, Rule 29(a), Rule 29(b)

High Courts25 Jan 2018

Sri Sukanta Sarkar Vs West Bengal College Service Commission & Ors.

Calcutta High Court · (2018) 01 CAL CK 0020

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

High Courts25 Jan 2018

Ranju Gopal Mukherjee & Anr. Vs State of West Bengal & Ors.

Calcutta High Court · (2018) 01 CAL CK 0017

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Civil Procedure, 1908, Order 1Rule 9 -Calcutta

High Courts25 Jan 2018

Dipali Halder & Ors Vs The State of West Bengal & Ors

Calcutta High Court · (2018) 01 CAL CK 0015

West Bengal Panchayat Act, 1973, Section 16, Section 11, Section 12, Section 12(3), Section 11(1), Section 11(1

High Courts24 Jan 2018

SREI EQUIPMENT FINANCE LIMITED Vs RAJI NAIK & ANR.

Calcutta High Court · (2018) 01 CAL CK 0179

Arbitration and Conciliation Act, 1996, Section 9, Section 34(3) - Interim measures, etc., by Court - Application for setting aside arbitral award

High Courts24 Jan 2018Dismissed

Amitava Bandyopadhyay Vs The West Bengal Council of Higher Secondary Education & Ors.

Calcutta High Court · (2018) 01 CAL CK 0165